Section 2 in The Chennai Corporation (Superior) Service Pension Rules, 1970
2. Definitions.
(1)In these rules, unless the context otherwise requires,-(a)"Government" means the Government of Tamil Nadu ;(b)"Corporation" means the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).](c)"Corporation Officer" means Assistant Commissioner, Personal Assistant to the Commissioner and the holders of the posts of Class I-A, Class I-B and Class II in the establishment of the Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).].Explanation. - A Government servant or a member of the Indian Administrative Service, whose services are placed at the disposal of the Corporation, for the purpose of these rules, shall not be a "Corporation Officer" serving under the Corporation notwithstanding that his salary and allowances are drawn from the funds of the Corporation;(d)"service" means Corporation service;(e)"pension" and "gratuity" will have the same meaning as defined in the Tamil Nadu Pension Code;(f)"retirement benefits" includes pension or gratuity and death-cum-gratuity, where admissible;(g)"Audit Officer" means the Examiner of Local Fund Accounts, [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).].(2)All other words and expressions used in these rules and not defined herein, but defined in the Tamil Nadu Pension Code, or in the Fundamental Rules or in the Tamil Nadu Leave Rules, 1933 shall have the meaning, respectively assigned to them, in the said Code or rules.
